Section 6(2)(e) in The Salt Cess Act, 1953

[Cites 0, Cited by 1] [Section 6(2)] [Section 6] [Entire Act]

(e)the exemption from the whole or any part of the cess levied under this Act--

(i)in respect of salt exported from India;

(ii)in respect of salt manufactured by any specified categories of small manufacturers; and

(iii)in respect of salt utilised in the manufacture of any other product of industry.

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